SAVAN MANUBHAI PATADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of notice of rule.

(2.) Heard learned advocates appearing for the respective parties through video conferencing.

(3.) The present petition is directed against order of detention dated 22.01.2020 passed by the respondent - detaining authority in exercise of powers conferred under section 3(2) of the Gujarat Prevention of Anti Social Activities Act, 1985 (for short "the Act") by detaining the petitioner - detenue as defined under section 2(c) of the Act.